VEENA RANI Vs. HARPREET SINGH

JUDGEMENT

(1.) The prayer made in the present petition is for anticipatory bail in a complaint filed by respondent against the petitioner.

(2.) Learned Counsel for the petitioner states that respondent filed a complaint against the petitioner alleging that she owed a sum of Rs. one lac from the respondent and in order to discharge her liability, issued cheque bearing No. 705459 dated 2.5.2005, which was presented for present but received back dishonoured with remarks "Insufficient Funds". Now a complaint under Sec. 138 of the Negotiable Instruments Act is pending before the Trial Court. He further submits that petitioner was never served in the said case even the bailable warrants were also not served upon the petitioner and she came to know about the proceedings when non-bailable warrants of arrest was served upon her. Had the petitioner been aware of the pendency of the above said case, she would have appeared before the learned Trial Court. She intends to surrender before the Court so that the trial may proceed.

(3.) Taking into consideration that the petitioner has herself volunteer to surrender before Court, let an opportunity be granted to her.